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Judgment
Heard Smt K.Tulasi Durgamba, learned counsel for the petitioner and Sri N.Ashwini Kumar, learned Standing Counsel for respondent Nos.3, 4 and 7 learned Assistant Government Pleader for Home appearing for respondent Nos.2, 5, 8 & 9.
The grievance of the petitioner is that despite repeated attempts to enter the nomination office and submit nomination papers, she was prevented from proceeding to the designated place by persons present at the nomination centre and adequate protection was not extended to enable her to submit her nomination peacefully. Despite the presence of police personnel, the police failed to ensure that the petitioner was permitted to enter the Returning Officer’s office and file nomination papers in accordance with law.
Learned counsel for the petitioner submits that the petitioner has made a representation/complaint to the Superintendent of Police, Chittoor District and the concerned authorities on 21.10.2026 through whatsapp requesting immediate police protection to submit the nomination papers.
At this stage learned Standing Counsel and learned Assistant Government Pleader for Home reported that adequate measures have been taken by the authorities to ensure that the nominations are being filed by the petitioner.
Recording the submissions made by learned Standing Counsel and the learned Assistant Government Pleader for Home, the writ petition is disposed of, directing the respondent authorities concerned to take appropriate steps for smooth filing of the nomination by the petitioner in accordance with law and by following the guidelines of Hon’ble Supreme Court in SLP(C).No.37476/2026, dated 21.10.2026. No order as to costs.
Consequently, miscellaneous petitions, if any, shall stand closed.